Toufique Uddin, J. - (1.) THIS appeal arose out of judgment and order of conviction dated 18.04.2012 & 26.04.2012 passed by learned Additional District & Sessions Judge, 2nd Court, Dakshin Dinajpur in Sessions Trial No. 57 of 2010 arising out of Sessions Case No. 202 of 2007 and thereby convicting the appellant for commission of offence punishable under Sections 489(C) of the Indian Penal Code and sentencing him to suffer rigorous imprisonment for seven years and to pay fine of Rs. 1,000/ - with default clause. In the background of this appeal, the fact in a nutshell is as follows: - On 01.04.2006, one S.I., Saumyajit Roy, Officer -in -Charge of Harirampur Police Station having got an information that one person is going to Masjid More from Kharua side with fake currency note. He formed a police team and rushed to Masjid More and arrested the accused person namely Mahasin Ali @ Bangru and recovered 36 numbers of Rs. 100 denomination of counterfeit Indian currency notes. On 06.04.2006, five such other counterfeit Indian currency notes were received from the house of the accused persons and the same were seized under proper seizure list and this incident triggered off the instant case against the accused person.
(2.) AFTER investigation police submitted charge -sheet under Section 489(B)/489(C) of the Indian Penal Code against the accused person. The case was committed to the learned Court of Sessions by the learned Magistrate.
(3.) ON hearing of both sides, learned Trial Court framed charges against the accused person under Section 489A/489B/489C of the Indian Penal Code. The contents of the charges were read over and explained to the accused person who pleaded not guilty and claimed to be tried.;